President accords sanction to constitution of — Twenty-Second Law Commission of India

Constitution of Twenty-second Law Commission of India for a term of three years President accords sanction to the constitution of the Twenty-second

Constitution of Twenty-second Law Commission of India for a term of three years

President accords sanction to the constitution of the Twenty-second Law Commission of India for a period of three years, consisting of:

(i) a full-time Chairperson;
(ii) four full-time Members (including Member-Secretary);
(iii) Secretary, Department of Legal Affairs as ex officio Member;
(iv) Secretary, Legislative Department as ex officio Member; and
(v) not more than five part-time Members.

To read the detailed notification, please click on the link given below:

Twenty-second Law Commission of India


Ministry of Law and Justice

[Order dt. 21-02-2020]

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